Dishonour of Cheques Judgements CD on Negotiable Instruments Act, Section 138 - Cheque Bouncing, Cheque Dishonour - Decisions of Supreme Court of India and All High Courts - Fully Updated Click here for details
14.
Negotiation.- When a promise note, bill of exchange or cheque is transferred to any
person, so as to continue the person the holder thereof, the instrument is said to be
negotiated.
